Section 51 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
51. Protection of action taken in good faith.
No suit, prosecution or other legal proceedings shall lie against the Ambaji Pilgrimage Tourism Authority, other Government companies or any of their committees, members, officers and employees for anything which is in good faith done or intended to be done in pursuance of the provisions of this Act or any rules or regulations made there under.
